CAESARS RESTAURANT Vs. T SHIVARAM & OTHERS

JUDGEMENT

(1.) These writ petitions are directed against order dated 9.3.2016 allowing I.A.1 filed under Order 12 Rule 6 read with Section 151 of CPC in-part.

(2.) Heard Shri Lokesh R.Yadav, learned Counsel for the petitioners and Shri T.Suryanarayana, learned Counsel for the respondents.

(3.) Respondents/Plaintiffs filed the instant suit with the following prayers for a judgment and decree, directing the petitioners/defendants to quit and deliver vacant and peaceful possession of suit schedule property and to pay a sum of Rs.44,65,685/- to plaintiff No.1 as arrears of rent: